BUNTY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.66 dated 29.05.2019 registered under Sections 323, 324, 307, 427, 148, 149 IPC at Police Station Nurpur, District Roopnagar.

(2.) Counsel for the petitioner has submitted that as per the allegations in the FIR, on 18.05.2019, the daughter-in-law of the paternal aunt of the complainant namely Pooja was molested by Parminder Singh @ Manu and in this regard, on 28.05.2019 in the evening, a Panchayat was convened in village Janj Ghar Taparia for effecting the compromise between the parties but the same was not succeeded and thereafter, an altercation has started between the two parties and 15-16 persons attacked the complainant party. It is further submitted that as per the allegations in the FIR, registered at the instance of one Neeraj Kumar, the petitioner is attributed an injury on his right leg with a Gandasa and this injury was declared simple in nature by the doctor. It is also submitted that the injuries received by the complainant are simple in nature and are on non-vital part of the body.

(3.) Counsel for the petitioner has also submitted that as per the MLR, injury No.5 is a punctured wound, which could not be caused with the weapon attributed to the petitioner. It is also submitted that one of the accused namely Vijay Kumar @ Vicky has been granted the concession of regular bail by this Court vide order dated 18.07.2019 passed in CRM-M No.27629 of 2019.